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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(4)(a) in Kerala Real Estate (Regulation and Development) Act, 2015

(a)shall debar the promoter from accessing its website_ in relation to that project and specify his name and details including his full address in the list of defaulters on its website;